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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(46) in Assam General Clauses Act, 1915

(46)"Political Agent" shall mean-
(a)in relation to any territory outside India, the Principal Officer, by whatever name called, representing the Central Government in such territory; and
(b)any officer appointed to exercise all or any of the powers of a Political Agent for any place not forming part of India under the law for the time being in force relating to foreign jurisdiction;